Section 30(1) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The Orissa Registration Rules, 1988

(1)In cases where documents are tendered for registration but later on when the parties do not respond on call when taken up for registration and the documents lie unclaimed, a list of such documents should be made in a Register with the following form at the end of the day :

Serial No.	Date of Presentation	Name of presentant	Date of return to the presentant with signature	Date of destruction	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 30(1) in The Orissa Registration Rules, 1988